Section 1985(4) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(4)[ Pending the disposal of any such suit, the Court may out of any amount paid or tendered by the tenant pay to the landlord such amount towards payment of rent or permitted increases due to him as the Court thinks fit.] [Sub-section (4) of Section 12 was inserted by Bombay 61 of 1963, section 8 (2).]Explanation. - In any case where there is a dispute as to the amount of standard rent or permitted increases recoverable under this Act the tenant shall be deemed to be ready and willing to pay such amount if, before the expiry of the period of one month after notice referred to in sub-section (2), he makes an application to the Court under subsection (3) of Section 11 and thereafter pays or tenders the amount of rent or permitted increases specified in the order made by the Court.
